ASHOK POPATLAL DATANI Vs. GEETABEN

JUDGEMENT

(1.) Some self-claimed protectors of interest of the caste came forward and filed a suit being Special Civil Suit No. 48 of 2008. The number of these self-claimed protectors went on increasing. Initially, when the suit was filed, there were only two but later on number increased to ten. Not only that some of these persons did not find place to join as plaintiffs, and therefore, they joined as defendants.

(2.) It is a universal rule that, 'whenever there is property there is dispute about the same'. The appellants-original plaintiffs are before this Court challenging an order passed by learned Senior Civil Judge, Khambhaliya below Exh. 5 in Special Civil Suit No. 48 of 2008 dated 4th May, 2009.

(3.) Heard learned Advocate Ms. Megha Jani for the appellants - plaintiffs. The learned Advocate for the appellants very strenuously taking all pains, tried to convince this Court that the learned Judge has committed an error in rejecting Exh. 5 application.